Section 18(b) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(b)[ In case a member of the service retires from service in accordance with the provisions of these rules, after completing qualifying service of not less than ten years, the amount of pension shall be calculated at fifty per cent of emoluments or average emoluments, whichever is more beneficial to him, subject to a minimum of three thousand and five hundred rupees per mensem and a maximum of forty-five thousand rupees per mensem.] [Inserted vide DOP&T Notification No. 29018/16/2013-AIS(II)(GSR 492E dated 12/07/2013)]
